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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(3) in The Jammu and Kashmir Housing Board Act, 1976

(3)Where the Municipality or the Development Authority concerned, refuses to give any such land for the purposes of sub-section (1), the matter may be referred to the Government by the Board and the Government may after giving hearing to both the parties issue any direction in the matter which shall be binding on both the parties.